GUJARAT MARITIME BOARD Vs. NAVNIT K. WAGHELA

JUDGEMENT

(1.) Permission is granted to Mr. Panaya, learned advocate to enter his appearance in place of Mr. Oza, learned advocate for the respondent.

(2.) Heard Ms. Sejal K. Mandavia, learned advocate appearing on behalf of the petitioner - Gujarat Maritime Board (hereafter be referred to as "the petitioner - board") and Mr. Pandya, learned advocate for the respondent - workman.

(3.) In this petition, the petitioner - board has challenged the award dated 02.10.2010 passed by the learned Labour Court, Bhavnagar in Reference No. L.C.B. 414/1995, whereby the learned Labour Court, Bhavnagar has directed the petitioner - board to reinstate the respondent - workman on original post with continuity of service with 20% back wages.